TULSHIRAM S/O BALAJI PUPALWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction passed in Sessions Case No.20 of 2011 by the Additional Sessions Judge at Biloli dated 24.05.2013 whereby the appellant / original accused no.1 has been convicted of the offence punishable under Section 302 of the Indian Penal Code.

(2.) The prosecution case in narrow compass is as under:

(3.) Feeling dissatisfied by the impugned judgment and order of conviction, accused no.1 has challenged the judgment and order of conviction on various grounds. Whereas, the prosecution has not preferred the appeal against the order of acquittal of accused no.2 Sanjay and accused no.3 Balaji, passed by the Additional Sessions Judge at Biloli.